Kanjibhai Baldevbhai Thakor vs State Of Gujarat
2026 Latest Caselaw 3484 Guj

Citation : 2026 Latest Caselaw 3484 Guj
Judgement Date : 12 May, 2026

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Gujarat High Court

Kanjibhai Baldevbhai Thakor vs State Of Gujarat on 12 May, 2026

                                                                                                             NEUTRAL CITATION




                             R/CR.MA/11479/2026                                 ORDER DATED: 12/05/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                        CHARGESHEET) NO. 11479 of 2026

                        ==========================================================
                                                   KANJIBHAI BALDEVBHAI THAKOR
                                                               Versus
                                                     STATE OF GUJARAT & ANR.
                        ==========================================================
                        Appearance:
                        MR YASH V GUPTA(11814) for the Applicant(s) No. 1
                        MR VISHAL K ANANDJIWALA(7798) for the Applicant(s) No. 1
                        MS JIRGA JHAVERI, ADDL PUBLIC PROSECUTOR for the Respondent(s)
                        No. 1
                        ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                                DESAI

                                                         Date : 12/05/2026

                                                          ORAL ORDER

Mr. Yash Gupta, learned advocate for the applicant

submits that, since the charge-sheet has been laid before

the concerned competent court, he be permitted to

withdraw this application with a liberty to file fresh

application before the concerned competent court.

Permission as prayed for is granted. Application stands

disposed of as withdrawn, with the above liberty.

(UTKARSH THAKORBHAI DESAI, J) DIVYA